(3)When the Court have tried the accused upon all the charge-sheets they shall, in the case of the finding being "Not Guilty" on all the charges, proceed, as directed by rule 63, and in case of the finding on any one or more of the charges being "Guilty" proceed as directed by rules 54 and 64 to 67, both inclusive, in like manner in each case as if all the charges in the different charge-sheets had been contained in one charge-sheet, and the sentence passed shall be of the same effect as if all the charges had been contained in one charge-sheet.
